Punjab-Haryana High Court
Sohan Lal vs Swaran Kaur & Ors on 10 February, 2011
Crl. Misc. No. M - 1745 of 2011 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
-.-
Crl. Misc. No. M - 1745 of 2011 (O&M)
Date of decision:- 10.2.2011
Sohan Lal ... Petitioner
Versus
Swaran Kaur & Ors. ... Respondents
CORAM:- HON'BLE MR. JUSTICE GURDEV SINGH Present:- Mr. Sarju Puri, Advocate, for the petitioner.
Mr. R.S.Athwal, Advocate, for respondents No. 2 to 6. Mr. P.S.Bajwa, DAG, Punjab, Gurdev Singh, J (oral) Heard.
This petition under Section 407 read with Section 482 of the Code of Criminal Procedure has been filed by Sohan Lal, petitioner/accused, for the transfer of the criminal appeal titled as "Smt. Swaran Kaur & Ors Vs. Sohan Lal and another" pending in the Court of Sessions Judge, Shaheed Bhagat Singh Nagar, to any other Court of competent jurisdiction, on the grounds mentioned therein.
Learned counsel for the respondents No. 2 to 6 has no objection if this appeal is transferred to some other Court of competent jurisdiction.
Accordingly, the above titled appeal is withdrawn from the file of the Court of Sessions Judge, Shaheed Bhagat Singh Nagar and is transferred to the Court of Sh. Nirbh Singh Gill, Additional District and Sessions Crl. Misc. No. M - 1745 of 2011 (O&M) -2- Judge, Shaheed Bhagat Singh Nagar, for deciding the same in accordance with law.
The parties are directed to appear in that Court on 8.3.2011. The petition stands disposed of.
February 10, 2011 (Gurdev Singh) tripti Judge